IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL No. 649  of 2022

(ARISING OUT OF SLP (CRL.) No. 7893 of 2021)

Ms. Y    … APPELLANT

VERSUS

STATE OF RAJASTHAN AND ANR.               … RESPONDENTS

   JUDGMENT

N.V. RAMANA, CJI.

1.Leave granted

2.The present appeal has been filed against the final judgment

and   order   dated   20.09.2021   passed   in   S.B.   Criminal

Miscellaneous Bail Application No. 14458 of 2021 by the High

Court of Rajasthan, at Jaipur, whereby the High Court granted

regular bail to respondent no. 2 ­ accused. 

3.The counsel for the appellant­prosecutrix submits that the

High  Court   erred   in  granting   bail   to   the   respondent   no.   2   ­

accused in a mechanical manner without any reasoning. Learned

counsel submits that the High Court did not consider the facts of

1

REPORTABLE

the case before it, more particularly, the gravity of the offences

alleged   to   have   been   committed   by   the   respondent   no.   2   ­

accused. Additionally, the High Court did not consider that the

respondent no. 2 – accused is a hardened criminal with nearly

twenty   criminal   cases   pending   against   him.   Under   such

circumstances, this Court should exercise its jurisdiction under

Article 136 of the Constitution and set aside the bail granted to

respondent no. 2 ­ accused.

4.Learned Counsel for respondent no. 1­ State supported the

submissions of the appellant and submitted that the impugned

order is a cryptic one which is liable to be set aside. He submitted

that there is a strong prima facie case against the respondent no.

2 ­ accused who committed the  heinous  offence of rape and

sexual assault upon his minor niece for nearly three to four years.

Further, respondent no. 2 ­ accused is an infamous criminal who

has twenty criminal cases registered against him, in some of

which he has already been convicted. The list of cases registered

against him include cases relating to murder, attempt to murder,

kidnapping, dacoity,  etc. Therefore, the order of the High Court

granting bail to respondent no. 2 ­ accused should be set aside.

2

5.Per contra, learned counsel for respondent no. 2 submits

that the High Court passed the impugned order granting bail after

hearing the respondent no. 2 ­ accused and the State. No new

materials have been placed on record before this Court, requiring

this Court to interfere with the impugned order. Further, it is a

settled position of law that an appellate Court must be slow to

interfere in an order granting bail to the accused. 

6.Heard the learned counsel for the parties. 

7.Before adverting to the submissions made by the parties

relating to the grant of bail, it is necessary to provide a brief

conspectus of the allegations made against respondent no. 2 –

accused. As per the chargesheet dated 29.06.2021 filed in the

present case, it is stated that the appellant­prosecutrix registered

an FIR on 30.05.2021 wherein it was stated that on the 16­

17.05.2021 the respondent no. 2 – accused, her uncle, had come

to her house. At around mid­night to 1 am the respondent no. 2 –

accused had called her to his room and forcibly raped her on two

occasions. Although, initially, she did not narrate this to anyone

because she was scared, some of her relatives noticed her strange

behaviour. When they asked her why she was sad, she narrated

the entire incident to her family. Even before this incident, the

3

respondent no. 2 – accused had misbehaved with her. In 2014, he

touched her inappropriately. In 2015, he had attempted to rape

her. He used to try to chat with her and used obscene language,

and   attempted   to   establish   physical   relationship   with   her   on

various occasions. She had never disclosed these incidents to

anyone as he threatened her. It is in the background of these

allegations that the appropriateness of the impugned order passed

by the High Court granting bail to respondent no. 2 – accused

must be considered. 

8.This Court has, in a catena  of judgments, outlined the

considerations on the basis of which discretion under Section

439, CrPC has to be exercised while granting bail. In Gurcharan

Singh v. State (Delhi Administration), (1978) 1 SCC 118 this

Court has held as to the various parameters which must be

considered while granting bail. This Court held as follows:

“24. …Even so, the High Court or the Court of

Session   will   have   to   exercise   its   judicial

discretion   in   considering   the   question   of

granting of bail under Section 439(1) CrPC of

the new Code. The overriding considerations in

granting bail to which we adverted to earlier and

which are common both in the case of Section

437(1) and Section 439(1) CrPC of the new Code

are the nature and gravity of the circumstances

in which the offence is committed; the position

4

and the status of the accused with reference to

the victim and the witnesses; the likelihood, of

the accused fleeing from justice; of repeating the

offence; of jeopardising his own life being faced

with a grim prospect of possible conviction in

the   case;   of   tampering   with   witnesses;   the

history of the case as well as of its investigation

and other relevant grounds which, in view of so

many valuable factors, cannot be exhaustively

set out.”

9.The above factors do not constitute an exhaustive list. The

grant of bail requires the consideration of various factors which

ultimately depends upon the specific facts and circumstances of

the case before the Court. There is no strait jacket formula which

can ever be prescribed as to what the relevant factors could be.

However, certain important factors that are always considered,

inter­alia, relate to prima facie involvement of the accused, nature

and gravity of the charge, severity of the punishment, and the

character, position and standing of the accused [see State of U.P.

v. Amarmani Tripathi, (2005) 8 SCC 21].

10.At the stage of granting bail the Court is not required to

enter into a detailed analysis of the evidence in the case.  Such an

exercise may be undertaken at the stage of trial. 

5

11.Once bail has been granted, the Appellate Court is usually

slow to interfere with the same as it pertains to the liberty of an

individual. A Constitution Bench of this Court in  Bihar Legal

Support Society v. Chief Justice of India, (1986) 4 SCC 767

observed as follows:

“3. … It is for this reason that the Apex Court

has   evolved,   as   a   matter   of   self­discipline,

certain norms to guide it in the exercise of its

discretion in cases where special leave petition

are filed against orders granting or refusing bail

or anticipatory bail.…We reiterate this policy

principle   laid   down   by   the   bench   of   this

Court and hold that this Court should not

ordinarily,   save   in   exceptional   cases,

interfere with orders granting or refusing bail

or   anticipatory   bail,   because   these   are

matters   in   which   the   High   Court   should

normally be the final arbiter.”

(emphasis supplied)

12. The above principle has been consistently followed by this

Court. In Prasanta Kumar Sarkar v. Ashis Chatterjee,  (2010)

14 SCC 496 this Court held as under:

“9.  We are of the opinion that the impugned

order is clearly unsustainable. It is trite that

this Court does not, normally, interfere with an

order   passed   by   the   High   Court   granting   or

rejecting   bail   to   the   accused.   However,   it   is

equally   incumbent   upon   the   High   Court   to

exercise   its   discretion   judiciously,   cautiously

and   strictly   in   compliance   with   the   basic

6

principles laid down in a plethora of decisions of

this Court on the point. It is well settled that,

among other circumstances, the factors to be

borne in mind while considering an application

for bail are:

(i) whether   there   is   any   prima   facie   or

reasonable   ground   to   believe   that   the

accused had committed the offence;

(ii) nature and gravity of the accusation;

(iii) severity of the punishment in the event of

conviction;

(iv)   danger   of   the   accused   absconding   or

fleeing, if released on bail;

(v) character, behaviour, means, position and

standing of the accused;

(vi) likelihood of the offence being repeated;

(vii) reasonable apprehension of the witnesses

being influenced; and

(viii)   danger,   of   course,   of   justice   being

thwarted by grant of bail.

   xxx xxx xxx

10. It is manifest that if the High Court does not

advert   to   these   relevant   considerations   and

mechanically grants bail, the said order would

suffer from the vice of non­application of mind,

rendering it to be illegal…..” 

7

13.In  Mahipal v. Rajesh Kumar , (2020) 2 SCC 118   this

Court followed the holding in Prasanta Kumar Sarkar  (supra)

and held as follows:

“17. Where a court considering an application

for   bail   fails   to   consider   relevant   factors,   an

appellate   court   may   justifiably   set   aside   the

order granting bail. An appellate court is thus

required to consider whether the order granting

bail suffers from a non­application of mind or is

not borne out from a prima facie view of the

evidence on record. It is thus necessary for this

Court to assess whether, on the basis of the

evidentiary record, there existed a prima facie or

reasonable ground to believe that the accused

had   committed   the   crime,   also   taking   into

account the seriousness of the crime and the

severity of the punishment…”

14.Recently, a three Judges’ Bench of this Court in  Jagjeet

Singh & Ors. V. Ashish Mishra @ Monu & Anr . in  Criminal

Appeal No. 632 of 2022, has reiterated the factors that the Court

must consider at the time of granting bail under Section 439

CrPC, as well as highlighted the circumstances where this Court

may interfere when bail has been granted in violation of the

requirements   under   the   above­mentioned   section.   This   Court

observed as follows:

“28. We may, at the outset, clarify that power to

grant bail under Section 439 of CrPC, is one of

8

wide amplitude.   A High Court or a Sessions

Court, as the case may be, are bestowed with

considerable   discretion   while   deciding   an

application for bail.  But, as has been held by

this Court on multiple occasions, this discretion

is not unfettered.   On the contrary, the High

Court of the Sessions Court must grant bail

after the application of a judicial mind, following

well­established principles, and not in a cryptic

or mechanical manner.”

15.It is worth noting that what is being considered in this case

relates to whether the High Court has exercised the discretionary

power under Section 439 CrPC in granting bail appropriately.

Such   an   assessment   is   different   from   deciding   whether

circumstances   subsequent   to   the   grant   of   bail   have   made   it

necessary to cancel the same. The first situation requires the

Court   to  analyze   whether   the   order   granting   bail   was   illegal,

perverse,   unjustified   or   arbitrary.   On   the   other   hand,   an

application for cancellation of bail looks at whether supervening

circumstances have occurred warranting cancellation. In  Neeru

Yadav v. State of U.P., (2014) 16 SCC 508 this Court held as

follows:

“12. We have referred to certain principles to be

kept in mind while granting bail, as has been

laid down by this Court from time to time. It is

well settled in law that cancellation of bail after

9

it   is   granted   because   the   accused   has

misconducted himself or of some supervening

circumstances   warranting   such   cancellation

have   occurred   is   in   a   different   compartment

altogether than an order granting bail which is

unjustified, illegal and perverse. If in a case, the

relevant factors which should have been taken

into   consideration   while   dealing   with   the

application for bail have not been taken note of,

or bail is founded on irrelevant considerations,

indisputably the superior court can set aside

the order of such a grant of bail. Such a case

belongs   to   a   different   category   and   is   in   a

separate realm. While dealing with a case of

second nature, the court does not dwell upon

the violation of conditions by the accused or the

supervening circumstances that have happened

subsequently. It, on the contrary, delves into

the justifiability and the soundness of the order

passed by the court.”

16.In the present case, it is necessary to determine whether the

High Court while granting bail to the respondent no. 2 ­ accused

has properly exercised its discretion under Section 439 CrPC by

following various parameters laid down by this Court. A bare

perusal of the impugned order passed by the High Court does not

suggest that the Court has considered any of the relevant factors

for grant of bail. It would be fruitful to extract the impugned order

at this juncture:

“1. The present bail application has been filed

under Section 439 Cr.P.C. The petitioner has

10

been   arrested   in   connection   with   FIR   No.

319/2021 Registered at Police Station Udhyog

Nagar,  District Sikar  for the  offence(s) under

Sections   354,   354B,   354D,   376(2)F,   376(2)N,

450, 506, 509 IPC and Sections 9N/10, 5L/6,

5(N)/6 and 18 of POCSO Act.

2.  Learned counsel for the petitioner submits

that the petitioner has been falsely implicated in

this   case.   He   is   behind   the   bars   since

30.05.2021. Charge­sheet has been filed against

the petitioner. Learned counsel for the petitioner

further submits that during trial, statement of

the   prosecutrix   was   recorded   by   the   learned

trial Court. Learned counsel for the petitioner

also   submits   that   the   prosecutrix   has   made

improvement in her statement. Conclusion of

trial may take long time.

3.  Learned   counsel   for   the   complainant   has

opposed the bail application and submitted that

the petitioner is a habitual offender and he has

been booked in PASA.

4.  Learned Public Prosecutor has opposed the

bail application.

5. Considering the contentions put­forth by the

counsel   for   the   petitioner   and   taking   into

account the facts and circumstances of the case

and   without   expressing   any   opinion   on   the

merits of the case, this court deems it just and

proper to enlarge the petitioner on bail. 

6.  Accordingly,   the   bail   application   under

Section 439 Cr.P.C. is allowed and it is ordered

that   the   accused­petitioner   Omprakash   @

Jeevanram @ Oma Thehat S/o Boduram shall

be   enlarged

on bail provided he furnishes a personal bond in

11

the sum of Rs.50,000/­ with two sureties of

Rs.25,000/­   each   to   the   satisfaction   of   the

learned trial Judge for his appearance before

the court concerned on all the dates of hearing

as and when called upon to do so.” 

17.Apart   from   the   general   observation   that   the   facts   and

circumstances of the case have been taken into account, nowhere

have the actual facts of the case been adverted to. There appears

to be no reference to the factors that ultimately led the High Court

to grant bail. In fact, no reasoning is apparent from the impugned

order. 

18.Reasoning is the life blood of the judicial system.  That every

order must be reasoned is one of the fundamental tenets of our

system. An unreasoned order suffers the vice of arbitrariness. In

Puran v. Rambilas, (2001) 6 SCC 338 this Court held as under:

“8. …Giving reasons is different from discussing

merits or demerits. At the stage of granting bail

a   detailed   examination   of   evidence   and

elaborate documentation of the merits of the

case   has   not   to   be   undertaken.   What   the

Additional Sessions Judge had done in the order

dated 11­9­2000 was to discuss the merits and

demerits of the evidence. That was what was

deprecated.  That did not mean  that whilst

granting bail some reasons for prima facie

concluding why bail was being granted did

not have to be indicated.”

(emphasis supplied)

12

19.In Kalyan Chandra Sarkar v. Rajesh Ranjan , (2004) 7

SCC 528 this Court indicated the importance of reasoning in the

matter concerning bail and held as follows:

“11. The law in regard to grant or refusal of bail

is   very   well   settled.   The   court   granting   bail

should   exercise   its   discretion   in   a   judicious

manner and not as a matter of course. Though

at   the   stage   of   granting   bail   a   detailed

examination   of   evidence   and   elaborate

documentation of the merit of the case need not

be undertaken, there is a need to indicate in

such   orders   reasons   for   prima   facie

concluding   why   bail   was   being   granted

particularly where the accused is charged of

having   committed   a   serious   offence.   Any

order devoid of  such  reasons  would suffer

from non­application of mind…”

 (emphasis supplied)

20.In  Brij Nandan Jaiswal v. Munna , (2009) 1 SCC 678,

which concerned a challenge to grant of bail in a serious offence,

this Court has reiterated the same position as was observed in

Kalyan Chandra Sarkar  (supra). This Court has held as under:

“12… However, we find from the order that no

reasons were given by the learned Judge while

granting the bail and it seems to have been

granted   almost   mechanically   without

considering the pros and cons of the matter.

While  granting  bail,  particularly  in  serious

cases   like   murder   some   reasons   justifying

the grant are necessary.”

13

(emphasis supplied)

21.From the above, it is clear that this Court has consistently

upheld   the   necessity   of   reasoned   bail   orders,   with   a   special

emphasis on matters involving serious offences. In the present

case, respondent no. 2 ­ accused has been accused of committing

the grievous offence of rape against his young niece of nineteen

years.  The fact that the respondent no. 2 ­ accused is a habitual

offender and nearly twenty cases registered against him has not

even found mentioned in the impugned order. Further the High

Court has failed to consider the influence that the respondent no.

2 ­ accused may have over the prosecutrix as an elder family

member. The period of imprisonment, being only three months, is

not of such a magnitude as to push the Court towards granting

bail in an offence of this nature. 

22.The impugned order passed by the High Court is cryptic,

and does not suggest any application of mind. There is a recent

trend of passing such orders granting or refusing to grant bail,

where the Courts make a general observation that “the facts and

the circumstances” have been considered. No specific reasons are

14

indicated   which   precipitated   the   passing   of   the   order   by   the

Court. 

23.Such a situation continues despite various judgments of

this Court wherein this Court has disapproved of such a practice.

In the case of Mahipal (supra) this Court observed as follows: 

“25.  Merely  recording   “having  perused   the

record” and “on the facts and circumstances

of the case” does not subserve the purpose of

a reasoned judicial order. It is a fundamental

premise of open justice, to which our judicial

system is committed, that factors which have

weighed   in   the   mind   of   the   Judge   in   the

rejection or the grant of bail are recorded in the

order passed. Open justice is premised on the

notion that justice should not only be done, but

should manifestly and undoubtedly be seen to

be done. The duty of Judges to give reasoned

decisions lies at the heart of this commitment.

Questions   of   the   grant   of   bail   concern   both

liberty   of   individuals   undergoing   criminal

prosecution   as   well   as   the   interests   of   the

criminal justice system in ensuring that those

who   commit   crimes   are   not   afforded   the

opportunity   to   obstruct   justice.  Judges   are

duty­bound   to   explain   the   basis   on   which

they have arrived at a conclusion.” 

(emphasis supplied)

24.In view of the above, the impugned order passed by the High

Court is set aside. The Criminal Appeal is accordingly allowed.

Bail   bonds   stand   cancelled.   Respondent   no.   2   ­   accused   is

15

directed to surrender within one week from the receipt of this

order, failing which, the concerned police authorities shall take

him into custody.

.............................CJI.

       (N.V. RAMANA)

...............................J.

                                                         (KRISHNA MURARI)

NEW DELHI;

APRIL 19, 2022

16